Supreme Court - Daily Orders
Srs Mining vs Union Of India on 24 August, 2022
Bench: Chief Justice, Hima Kohli, C.T. Ravikumar
SLP(C)No.14464/22 etc. 1
ITEM NO.22 COURT NO.1 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).14464/2022
(Arising out of impugned final judgment and order dated 10-08-2022
in WP No.3635/2022 passed by the High Court of Judicature at
Madras)
SRS MINING Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.117453/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
WITH
SLP(C) No.14425/2022 (XII)
(FOR ADMISSION and I.R. and IA No.117081/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
SLP(C) No. 14362/2022 (XII)
SLP(C) No. 14390/2022 (XII)
(FOR ADMISSION and I.R. and IA No.116645/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 24-08-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Mukul Rohtagi, Sr.Adv.
Mr. Ranjit Kumar, Sr.Adv.
Mr. A.Shankar, Sr.Adv.
Mr. Nithyaesh R.Natraj, Adv.
Mr. Vaibhav R.Venkatesh, Adv.
Mr. Anirudh A.Sriram, Adv.
Mr. Akash Srinanda, Adv.
Mr. Shivam Singh, Adv.
Mr. Harsh Choudhary, Adv.
Mr. Abhinav Singh, Adv.
Mr. Gopal Singh, AOR
For Respondent(s)
Signature Not Verified
Digitally signed by
SATISH KUMAR YADAV
Date: 2022.08.26
15:20:56 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
1. Heard Mr.Mukul Rohatgi, learned Senior counsel appearing SLP(C)No.14464/22 etc. 2 on behalf of the petitioner and carefully perused the material placed on record.
2. Issue notice.
3. In the meantime, there shall be a stay of fresh assessment proceedings by the Assessing Officer i.e. respondent No.4, pursuant to the impugned judgment dated 10.08.2022, passed by the Madras High Court in W.P.Nos.3635, 3625, 3661 and 3673 of 2022.
(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)